V.PASUMALAI @ BAZEER AHAMED Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner is the owner of JCB, Tipper Lorry and DATSUN GO Car (in short 'vehicles') bearing Registration Nos.TN-01-AQ-4014, TN-22-BC-5333 and TN-47-AU-6629 respectively and he claims to use the same for legitimate agricultural purposes. He also states that he ekes his livelihood wholly from the income derived from the said vehicles. On 09.01.2019, the vehicles were seized by the third respondent on the ground of transporting sand without a valid license. The vehicles are presently in the custody of the first respondent.

(2.) According to the petitioner, the above allegation is incorrect and his stand will be vindicated in the course of enquiry, that is, according to the learned Government Advocate, who appears for all the respondents, presently on-going.

(3.) Pending enquiry, I am of the view that the vehicles should be handed back to the possession of the petitioner for the reason that the respondents are not in a position to protect the same against the onslaught of the elements.